BRIJESH KUMAR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) By means of the present Public Interest Litigation filed by Sri Brijesh Kumar Singh, a lawyer of this Court, a grievance has been raised that unclaimed dead bodies are thrown into the river Gomti as a result of which the Gomti water is polluted. Besides the above, it has also been pointed out that the Electric Crematorium which has been installed at Bhainsa Kund is in shamble, no permanent staff is posted there. When the dead bodies are brought there either due to the electricity breakdown or lethargic attitude of the staff the dead bodies are not cremated as a result of which often they are thrown into the river Gomti.

(2.) The Superintendent of Police (Rural), the Superintendent of Police (City), Lucknow, the Secretary, Lucknow Development Authority and the Mukhya Nagar Adhikari, Lucknow Nagar Nigam have appeared before this Court.

(3.) The Police Officers have denied the averment of the petitioner that the dead bodies are thrown into the river Gomti. Such a practice was totally stopped since the year 1998 and a specific direction in that regard has been issued to all the Police Officers that unclaimed dead bodies which belong to majority community are sent to Electric Crematorium, where there is adequate arrangement for cremation. As far as the dead bodies of persons belonging to Muslim and Christian communities are concerned, they are sent for burial.